- (1.) We have heard the learned counsels for the parties.
(2.) Leave granted.
(3.) The complainant seeks to challenge the order of the High court of Calcutta dated 8th August, 2017 passed in C.R.R. No. 498 of 2017 by which the respondent No. 2-accused has been declared to be a juvenile. The said respondent was facing a charge under Sections 498A/304B/302/120B/201/34 of the Indian Penal Code, 1860.;